Section 5 in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
5. Special Courts
(1)The State Government may if it considers necessary so to do in the interest of speedy trial of offences under this Act, for the whole or any part of the State, constitute one or more Special Courts.(2)A Special Couri; shall be presided over by a Judge to be appointed by the State Government with the concurrence of the Chief Justice of the High Court.(3)The State Government may also appoint, with the concurrence of the Chief Justice of the High Court, Additional Judges to exercise Jurisdiction in Special Court.(4)A person shall not be qualified for appointment as a Judge or an additional Judge of a Special Court unless he is, immediately before such appointment, a Sessions Judge or an Additional Sessions Judge in any State.(5)Where the office of the Judge of the Special Court is vacant, or such Judge is absent from the ordinary place of sitting of Special Court, or he is incapacitated by illness or otherwise for the performance of h duties, any urgent business in the Special Court shall be disposed of:(a)by the Additional Judge, if any, exercising jurisdiction in that Special Court,(b)where there is no such Additional Judge available, in accordance with the directions of the Sessions Judge having jurisdiction over the ordinary place of sitting of the Special Court as notified.(6)Where one Additional Judge is, or more Additional Judges are appointed in a Special Court, the Judge of the Special Court may, from time to time, by general or Special Order, in writing, provide for the distribution of business of the Special Court among himself and the Additional Judge or Additional Judges and also for the disposal of urgent business in the event of the absence of any Additional Judge.
